KETAN MEHTA Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for grant of bail in case FIR No. 66 of 2022, dtd. 1/10/2022, registered at Police Station, Jhandutta, District Bilaspur, H.P. under Ss. 379 and 411 of the IPC. The petitioner is in custody since 1/10/2022.

(2.) The complainant, who is Liasion Officer of Gawar Construction Pvt. Ltd., submitted a written complaint to the police on 1/10/2022, alleging inter-alia that some unknown person having vehicle Hyundai (i-20), bearing registration No. HP24D-2870 had stolen steel from the store of the company.

(3.) The petitioner has prayed for grant of bail on the grounds that he has been falsely implicated. It is submitted there is no legal evidence against the petitioner to implicate him. His bail applications moved before Judicial Magistrate, 1st Class and also before learned Sessions Judge, Bilaspur have been dismissed. The petitioner has also submitted that now the matter otherwise has been compromised with the complainant and petition for quashing of FIR has already been filed by the complainant.